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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(5) in M.P. Contractual Appointment to Civil Post Rules, 2017

(5)Person appointed on contract shall have to deposit minimum of 10 percent of his contract pay in life insurance pension scheme or PPF for social security of his family and he shall intimate this fact to the appointing authority as to which of the scheme he has opted :Provided that this provision shall not be applicable to retired Government servants.